High Courts18 Nov 1974
S.G. Nagabhushan Rao Vs The State of Karnataka and Another
Karnataka High Court · AIR 1975 Kar 132 : (1975) 1 KarLJ 475
Constitution of India, 1950 — Article 19 (1) (g)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,300 of 2,448
High Courts11 Nov 1974
Khaji Abdul Wahab Siddiqui Vs The Government of Karnataka and Others
Karnataka High Court · AIR 1975 Kar 133 : (1975) ILR (Kar) 644 : (1975) 1 KarLJ 416
Kazis Act, 1880 — Section 2, 3
High Courts08 Nov 1974
Gurawwa and Another Vs Dilawar Hussain Shiledar and Others
Karnataka High Court · AIR 1975 Kar 206 : (1975) ILR (Kar) 989 : (1975) 1 KarLJ 409
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Madras Hereditary Village Offices Act, 1895 — Section 5
High Courts05 Nov 1974
Commissioner of Income Tax, Mysore Vs Jewels Paradise
Karnataka High Court · (1975) 101 ITR 265
Income Tax Act, 1961 — Section 271 (1) (c), 69 A
High Courts05 Nov 1974
Smt. S. Krishnaveni Vs State of Karnataka and Others
Karnataka High Court · (1975) CriLJ 1363
Maintenance of Internal Security Act, 1971 — Section 3 (1) (c), 3 (2)
High Courts31 Oct 1974
Y.R. Raju and Another Vs Mysore Revenue Appellate Tribunal and Others
Karnataka High Court · AIR 1975 Kar 171 : (1975) 1 KarLJ 401
Karnataka Revenue Appellate Tribunal Regulations, 1969 — Regulation 85Motor Vehicles Act, 1939 — Section 57 (3), 57 (5)
High Courts30 Oct 1974
S.R.M.S. Tourist Service Co. and Others Vs The Secretary, Regional Transport Authority
Karnataka High Court · AIR 1975 Kar 166 : (1975) ILR (Kar) 621
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 2 (20), 2 (3), 63 (6), 68 C
High Courts18 Oct 1974
Sri Laxmi Touring Talkies and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1975 Kar 37 : (1975) ILR (Kar) 481 : (1975) 1 KarLJ 419
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Cinemas (Regulation) (Amendment) Rules, 1974 — Rule 11, 16, 98 (2)
High Courts18 Oct 1974
Balawant Shamrao Deshpande Vs Sadashiv Haripant Kulkarni and Others
Karnataka High Court · AIR 1975 Kar 47 : (1975) ILR (Kar) 313 : (1975) 1 KarLJ 386
Karnataka Municipalities Act, 1964 — Section 2 (15), 4, 4 (3)Karnataka Rent Control Act, 1961 — Section 21
High Courts14 Oct 1974
Venkataramana Ganesh Bhat Vs Visveswar Venkataramana Heggade Motinsar and Another
Karnataka High Court · AIR 1975 Kar 159 : (1975) ILR (Kar) 553 : (1975) 1 KarLJ 236
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts11 Oct 1974
K. Chandrashekara Naik and Another Vs Narayana and Another
Karnataka High Court · (1974) ACJ 522 : AIR 1975 Kar 18 : (1974) 2 KarLJ 433
Karnataka Motor Vehicles Rules, 1963 — Rule 363Motor Vehicles Act, 1939 — Section 110 Dm 220F, 111 A
High Courts10 Oct 1974
D.P. Sharma and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1975 Kar 109 : (1975) ILR (Kar) 252 : (1975) 1 KarLJ 333
Karnataka Motor Vehicles Rules, 1989 — Rule 123AMotor Vehicles Act, 1939 — Section 63 (10), 63 (7), 63 (9)
High Courts04 Oct 1974
Thunga Bai and Others Vs Vishalakshi Heggadthi and Another
Karnataka High Court · AIR 1975 Kar 111 : (1975) ILR (Kar) 739 : (1974) 2 KarLJ 484
Karnataka Land Reforms Act, 1961 — Section 14, 25, 25 (1)
High Courts01 Oct 1974
J. Mohanlal and Others Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1975 Kar 114 : (1975) 1 KarLJ 229
Constitution of India, 1950 — Article 14, 19 (1) (f), 19 (1) (g)Gold (Control) Act, 1968 — Section 109, 16
High Courts25 Sept 1974
Sha Pannalal Pemraj and Co. and Others Vs Commercial Tax Officer, Hassan Circle, Hassan and Others
Karnataka High Court · (1975) ILR (Kar) 597 : (1975) 35 STC 109
Central Sales Tax Act, 1956 — Section 15 (a)Constitution of India, 1950 — Article 19 (1) (g)Karnataka Sales Tax Act, 1957 — Section 6 A (1), 6 A (2)
High Courts20 Sept 1974
C.S. Reddy Vs Yamuna Reddy
Karnataka High Court · AIR 1975 Kar 134 : (1975) ILR (Kar) 537 : (1975) 1 KarLJ 306
Guardian and Wards Act, 1890 — Section 17 (1), 17 (2), 25Hindu Minority and Guardianship Act, 1956 — Section 6, 7
High Courts16 Sept 1974
Adam Basha Vs The State of Karnataka
Karnataka High Court · (1975) CriLJ 744
Criminal Procedure Code, 1973 (CrPC) — Section 407 (I) (a)Karnataka Excise Act, 1965 — Section 14 (2), 32
High Courts16 Sept 1974
Mysore State Road Transport Corporation Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1975) 99 ITR 518 : (1975) 1 KarLJ 342
Motor Vehicles Act, 1988 — Section 256 (1), 37, 68 F (2), 68 G
High Courts13 Sept 1974
Stumpp, Schuele and Somappa Pvt. Ltd. Vs Second Income Tax Officer, Company Circle, Bangalore and Others
Karnataka High Court · (1976) 102 ITR 320 : (1975) 1 KarLJ 481
Companies (Profits) Surtax Act, 1964 — Section 16, 8Income Tax Act, 1961 — Section 2 (5), 2 (8), 256, 80 I, 80 J
High Courts12 Sept 1974
Sri Durga Enterprises (Brindhavan Hotel) Vs Income Tax Officer, Benaglore-1 and Another
Karnataka High Court · (1975) ILR (Kar) 247 : (1976) 102 ITR 745
Income Tax Act, 1961 — Section 264, 32, 33, 33 (6)